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State of Gujarat - Section

Section 20 in The Gujarat Finance Act, 1932

20. Extent of Part V.

- This Part extends to-[***] [Clause (i) was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
(ii)the [City of Ahmedabad] [These words were substituted for the words 'Cities of Ahmedabad and Poona' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];
[***] [Clause (iii) was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, I960.]
(iv)the [notified area of Sabarmati] [These words were substituted for the words 'notified areas of Malad, Kandivali, Borivali and Mulund in the Bombay Suburban District, Bhayandar in the District of Thane and Sabarmati' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in the District of Ahmedabad, [*** and] [Clause (iii) was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
(v)the limits of the [Cantonment of Ahmedabad] [These words were substituted for the words 'Cantonments of Ahmedabad, Poona and Kirkee' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].